Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65] [Entire Act] State of Uttar Pradesh - Subsection Section 65(6) in U.P. Revenue Code Rules, 2016 (6)If the counter affidavit is filed, the two weeks' time for filing the rejoinder affidavit shall be granted which may be extended on the sufficient ground shown for the purpose.
